Board Chairman Directed to Decide Pending Madrasa Appointment-Approval Claims, Preferably Within Eight Weeks.

The petitioners sought approval of the appointments of Petitioner Nos. 1–5 as teachers and peon at Madrasa Islamia Bhermara, Madrasa No. 310.

They stated that the appointments followed the prescribed selection process and were against sanctioned vacant posts, and that they joined on 7 March 2022.

The Managing Committee’s Secretary submitted the selection records to the Board on 9 March 2022 seeking approval.

Despite repeated reminders, the Board had not decided the request. The Board’s counsel confirmed that the Chairman’s decision remained pending.

1. Whether the Chairman of the Bihar State Madrasa Education Board should be directed to decide the petitioners’ request for approval of their appointments.

2. Whether the petitioners were entitled to an immediate direction granting approval, salary, and consequential service benefits.

The petition was brought under Article 226 of the Constitution of India.

The Court applied the principle that the competent authority must consider and decide a pending request in accordance with law.

No statute, precedent, or substantive rule governing appointment approval or entitlement to salary was discussed in the judgment.

The Court noted that the request for approval, together with the selection records, had been submitted to the Board in March 2022 and remained undecided; the Board’s counsel confirmed that the Chairman had yet to make a decision.

Given the nature of the grievance and the pending administrative decision, the Court directed the Chairman to consider the claim and bring it to a conclusion in accordance with law.

It did not determine the validity of the appointments or grant the requested salary and service benefits.

The writ petition was disposed of with that direction.